Harpreet Singh vs State Of Hp & Ors
2024 Latest Caselaw 9798 HP

Himachal Pradesh High Court

Harpreet Singh vs State Of Hp & Ors on 18 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.4491 of 2024 Decided on: 18th July, 2024 _________________________________________________________________

.

Harpreet Singh ....Petitioner

Versus State of HP & Ors. ...Respondents

_________________________________________________________________

Coram Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

____________________________________________________________ For the petitioner: Mr. Pranshul Sharma, Advocate.

For the respondents: Mr. Amandeep Sharma, Additional Advocate General for respondents No.1 and 3.

Ms. Kanta Thakur, Advocate, for respondent No.2.

Mr. Vishwajeet Singh, Advocate, for respondent No.4.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner seeks

permission to withdraw the present writ petition with liberty

to avail appropriate remedy for redressal of his grievances.

Whether reporters of Local Papers may be allowed to see the judgment? yes

Permission granted. Accordingly, the petition is dismissed as

withdrawn with leave and liberty as aforesaid.

Pending miscellaneous application(s), if any, also

.

to stand disposed of.

                                                Jyotsna Rewal Dua
                                                      Judge
    July 18, 2024
       R.Atal




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